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Judgment
11 paragraphs · 209 wordsSandeep Sharma, J
Learned counsel for the petitioner, on instructions, states that his client would be content and satisfied in case prayer made in the instant petition is
ordered to be considered and decided in light of judgment dated 21.4.2010, passed by a Single Bench of this Court in CWP(T) No. 5253 of 2008, ,
titled Narain Singh v. State of H.P. & Ors, and by the Division Bench of this Court on 1.9.2015 in LPA No. 146 of 2010 titled State of HP and Ors v.
Narain Singh a/w connected matters, in a time bound manner. Learned Additional Advocate General is not averse to the aforesaid innocuous prayer
having been made on behalf of the petitioner.
Consequently, in view of the above, present petition is disposed of with direction to the respondents to consider and decide the case of the petitioner
in light of the aforesaid judgment expeditiously, preferably within four weeks. Needless to say, respondents/competent authority, while doing the
needful, shall afford an opportunity of hearing to the petitioner and pass a speaking order thereupon. Liberty is also reserved to the petitioner to
approach appropriate court of law at appropriate time, if he still remains aggrieved. All pending applications also stand disposed of.
Copy dasti.